Section 2 in Puducherry Hindu Religious Institutions Act, 1972
2. Definitions.
- In this Act, unless the context otherwise requires,(a)"Board" means a Board of trustees appointed by the Government under section 4;(b)"Commissioner" means the officer appointed under section 3;(c)"Executive Officer" means a person appointed under subsection (1) of section 9;(d)"Government" means the Administrator of Puducherry appointed by the President under article 239 of the Constitution;(e)"math" means a Hindu religious institution with properties attached thereto and presided over by a person, the succession to whose office devolves in accordance with the direction of the founder of the institution or is regulated by usage and -(i)whose duty it is to engage himself in imparting religious instruction or rendering spiritual service; or(ii)who exercises or claims to exercise spiritual headship over a body of disciples, and includes places of religious worship or instruction which are appurtenant to the institution;Explanation. - Where the headquarters of a math are outside the Union territory but the math has properties situate within the Union territory, control shall be exercised over the math in accordance with the provisions of this Act, in so far as the properties of the math situated within the Union territory are concerned.(f)"prescribed" means prescribed by rules made under this Act;(g)"Hindu religious institution" or "institution" means a math, temple or specific endowment;(h)"specific endowment" means any property or money endowed for the performance of any specific service or charity in a math or temple or for the performance of any other religious charity;(i)"temple" means a place, by whatever designation known, used as place of public religious worship and dedicated to, or for the benefit of, or used as of right by, the Hindu community or any section thereof as a place of public religious worship.
